Section 8 in Gujarat Panchayats (Amendment) Act, 1965
8. Amendment of section 63 of Guj. VI of 1962.- In sub-section (2) of section 53 of the principal Act, the following shall be added at the end, namely:-
"and the election shall be held in the same manner in which the election of a Sarpanch or Upa-Sarpanch or Chairman or Vice-Chairman is held under section 44 and the provisions of that section shall, so far as may be, apply in respect of such election.".
